RAJU TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Section 439 CrPC for grant of regular bail as he has been arrested on 30.03.2019 in connection with Crime No. 175 of 2019 registered at Police Station Kotwali, Rajnandgaon, for the offence punishable under Sections 420 and 506 of the Indian Penal Code.

(2.) As per the prosecution, the applicant entered into an agreement with the complainant namely Baratu Ram Netam son of Jhaggar Ram Netam, aged about 54 years, resident of Deendayal Nagar Ward No. 6, Police Out Post Chikhli, District Rajnandgaon, to sell a land and received a sum of Rs.2,60,000/- as earnest money but did not execute the sale deed in his favour.

(3.) Learned counsel for the Applicant submits that the Applicant is not able to execute the sale deed but he will return the earnest money to the complainant before 28th of June, 2019 by way of Bank Draft of Rs.2,60,000/-, therefore, he should be enlarged on bail.